Gujarat High Court
Devanshi Madanmohan Swaminarayan D/O ... vs Madanmohan Rameshchandra ... on 21 March, 2016
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/11089/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11089 of 2015
==========================================================
DEVANSHI MADANMOHAN SWAMINARAYAN D/O CHANDRAKANTBHAI
KANSARA....Petitioner(s)
Versus
MADANMOHAN RAMESHCHANDRA SWAMINARAYAN &
1....Respondent(s)
==========================================================
Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR GM JOSHI, ADVOCATE for the Respondent(s) No. 2
MR SHAKEEL A QURESHI, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 21/03/2016
ORAL ORDER
1. Upon hearing the learned advocates for the parties following order is passed.
2. Respondent husband is hereby directed to clear all the arrears of maintenance within two months from today.
3. Learned trial Court is directed to expedite the hearing of Hindu Marriage Petition No. 5 of 2013 and shall dispose of the same as expeditiously as possible.
4. Learned advocates for the parties declare that they would cooperate the trial Court in expedite disposal of the Hindu Marriage Petition No. 5 of 2013.
Page 1 of 2HC-NIC Page 1 of 2 Created On Tue Mar 22 03:01:46 IST 2016 C/SCA/11089/2015 ORDER
5. The present petition was filed against the interim order of maintenance. In disposing of the present petition, this Court has not considered the merits of the matter and it would be open for the parties to agitate all points available in the Hindu Marriage Petition.
6. In above terms, the present petition is disposed of. No order as to costs.
(R.D.KOTHARI, J.) BD Songara Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Mar 22 03:01:46 IST 2016